- (1.) Heard Sri G.P.Mishra, learned counsel for the petitioners, Sri Rakesh Srivastava, learned Standing Counsel on behalf of the respondent nos. 1, 2 , 4 and 5 and Sri Anurag K. Singh who put in appearance on behalf of respondent no. 3. With the consent of learned counsel for the parties, writ petition is disposed of finally at the admission stage.
(2.) Submission of the learned counsel for the pe- titioners is that without any written order the police officials of the police station concerned have approached them and directed to deposit the fire arms for which they have got valid license issued by the competent authority and the period of the license is still continuing. He further submits that the police of Police Station concerned has approached and directed them to deposit the fire arm on account of certain orders passed by the District Magistrate in pursuance to the directions issued by the Election Commission.
(3.) Learned counsel for opposite parties submits that general direction has been given by the Election Commission of India with an expectation that the arms holders should deposit their arms in spite of having valid fire arms license. The Election Commission of India had directed the State Government to maintain law and order for peaceful holding of the election.;